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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(3)(b) in Manipur Land Revenue and Land Reforms Act, 1960

(b)regard shall be had in the case of agricultural land to the profits of agriculture, to the consideration paid for leases to the sale prices of land and to the principal monies on mortgages, and in the case of non-agricultural land, to the value of the land for the purpose for which it is held;